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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1) in The Punjab Forward Contracts Tax Rules, 1951

(1)The memorandum of appeal shall be written on the standard water-marked judicial paper and it shall contain the following particulars:-
(a)Date of the order appealed against:
(b)Name and designation of the officer who passed the order;
(c)Grounds of appeal briefly but clearly set out.